Supreme Court - Daily Orders
M/S Accanoor Associates Thr Its ... vs Akanksha Co-Operative Housing Society on 19 August, 2014
ITEM NO.22 COURT NO.9 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 21010/2014
(Arising out of impugned final judgment and order dated 16/07/2014
in RP No. 2049/2014 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
M/S ACCANOOR ASSOCIATES THR ITS PROPRIETOR Petitioner(s)
VERSUS
AKANKSHA CO-OPERATIVE HOUSING SOCIETY & ORS Respondent(s)
(With interim relief)
WITH
SLP(C) No. 21011/2014
(With Office Report)
Date : 19/08/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. S.S. Panwar,Adv.
Mr. Rameshwar Prasad Goyal ,Adv.
Ms. Nivedita Panwar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
[O.P. SHARMA] [INDU BALA KAPUR]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2014.08.20
11:03:06 IST
Reason: